REGENT COMPUTRONICS PVT. LTD.

R.L.Sharma Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

NIRANJAN SINGH KARAM SINGH PUNJABI,ADVOCATE VS. JITENDRA BHIMRAJ BIJJA AND OTHERS [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
SATISH MEHRA VS. DELHI ADMINISTRATION [REFERRED TO]
KANTI BHADRA SHAH VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. S B JOHARI [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ORISSA VS. DEDENDRA NATH PADHI [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
LALU PRASAD ALIAS LALU PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The petitioner challenges the order Annexure:P -29 urging that the charge as framed against him by the Special Judge is not in accordance with law.

(2.) THE petitioner has been charged for offences under Section 120 -B, 420, 468, 465, 471, 477 -A and Section 13(2) of the Prevention of Corruption Act, 1988. The charges were framed by the learned Court on 4.11.2009. Learned counsel appearing for the petitioner has urged a number of grounds in support of his contention that no charges could be framed against the petitioner.

(3.) THE case was thereafter again taken up by the Court below and the petitioner has filed this revision petition questioning the legality of the charge.

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R.L.SHARMA Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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